- All endorsements shall be made in the following forms --(1)Following four endorsements,(a)Certificate of admissibility under Rule-5in Form-3(a)(b)Endorsement under Section 52 in Form-3(b)(c)Endorsement under Section 58 in Form-3(c) and(d)Endorsement of registration under Section 60 in Form no-(3d) of Form No- 3 in Appendix-A shall be on one sheet of the document. This sheet of endorsement shall be an essential part of the document and shall be enclosed after the last page of the document and shall be scanned with the original document.(2)In addition to the above endorsements a summary of all the endorsements in Form no.- 4 in Appendix- A shall be printed on the front page of the document.(3)Every visit under Rule-18 shall be made in Form no-6 in Appendix-A and shall be written on the back of the Second sheet of the document.(4)Endorsement for registration of wills and authority to adopt under Section 41 shall be in Form no- 7 in Appendix-A.(5)When a sealed cover containing a will is opened the endorsement of opening shall be in Form no- 8(a) in Appendix- A and when sealed cover containing a will is opened under an order of the Court the endorsement shall be recorded in Form no-8(b) in Appendix-A.
